Section 76 in Bihar Coal Mining Area Development Authority Rules, 1988
76. Miscellaneous powers of the Chief Medical Officer.
- Besides the above, the Chief Medical Officer shall have the following powers within the area for the prevention of epidemic diseases and such other matters connected with the public health:-(i)The Chief Medical Officer of the Authority or any Member of the inspecting staff of the Authority authorised by him may examine any person who is or is suspected to be suffering from any epidemic disease or in his opinion may be infected with or is likely to spread an epidemic disease.(ii)The Chief Medical Officer may order to prevent the spread of an epidemic disease that any market, shop or other public place shall remain closed for such time as may appear to him to be necessary and may forbid the holding of any fair, mela or other gathering to which people resort.(iii)The Chief Medical Officer may order that no dom or sweeper or other servant of the Authority employed for the disposal of corpses or other conservancy work shall withdraw from his duties without the permission of the Chief Medical Officer unless such servant or sweeper or other servant of the Authority has given in writing not less that one month's notice of his intention so to withdraw.(iv)The Chief Medical Officer or any other servant of the Authority authorised by him in that behalf making any enquiry authorised by these rules may examine orally any person supposed to be acquainted with the facts and circumstances of a case or a suspected case of cholera, pox or any other epidemic disease.(v)When the person to be examined under paragraph iv, is a female who, by the custom of the country does not appear in public, the Enquiring Officer shall examine such female under such condition as shall admit of due respect to the said custom.(vi)Such person shall be bound to answer all questions relating to such case put to him or her by such officer other than questions the answer to which might have tendency to expose him or her to any criminal charge.(vii)No person shall damage or cause to be damaged any drain, dustbin, public latrine or property of the Authority meant for the use of the public.(viii)No person shall take or cause to be taken a cart or any other vehicle over a public drain unless a causeway has been provided by the Authority at the place for this purpose.(ix)All licences granted by the Authority under the rules shall be conspicuously displayed in shops.(x)All other licences or letter conveying permission in respect of anything shall, on demand by all officers and servants of the Authority be produced for their inspection.
